Section 29 in Gujarat Organic Agricultural University Act, 2017
29. Deans.
(1)There shall be a Dean of each faculty or as the case may be, the Dean of college who shall be chosen in such a manner as may be prescribed.(2)The Dean shall be a Head of the College and be responsible for teaching, research and extension education in the College.(3)The Dean of faculty shall hold office for a term of three years and shall be eligible for being chosen to that office for a further term of three years.(4)The Dean of faculty shall be the Chairman of Board of Studies of the concerned faculty and shall be responsible to the Vice-Chancellor for the organization and implementation of the teaching programme of the faculty.(5)The Dean of each faculty shall be responsible for due observance of Statutes and regulations relating to that faculty.(6)The Dean shall exercise such other powers and perform such other functions and duties as may be prescribed.(7)The Dean shall also perform such other duties as may be assigned to him from time to time, by the Vice-Chancellor.
